AMAR LAL ARORA Vs. VICE CHANCELLOR

JUDGEMENT

(1.) THE petition impugns the order dated 29th December, 2009 of the respondent University of Delhi dismissing the representation of the petitioner for review of the earlier decision / order dated 24th April, 2001 dismissing the petitioner from the services of the respondent University.

(2.) THE petitioner was dismissed vide order dated 24 th April, 2001 from the employment of the respondent University, under Rule 75(1) of the University Non-teaching Employees (Terms and Conditions of Services) Rules, 1971 for the reason of having been convicted of an offence under Section 498-A of the Indian Penal Code (IPC).

(3.) IN the appeal preferred by the petitioner against his conviction, vide order dated 27th November, 2004 i.e. prior to the disposal of the writ petition aforesaid, though the appeal challenging the judgment on conviction was dismissed but the appeal challenging the order on sentence was allowed by releasing the petitioner on probation for one year and by directing the petitioner to pay compensation of '3,00,000/- to his estranged wife.